Section 39(1) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982
(1)Where an order of suspension is made or a disciplinary proceeding is conducted against an employee whose services have been borrowed by the Board from a State Government or on an authority subordinate thereto or a local or other authority the authority lending his services (hereinafter in this rule referred to as the lending authority) shall forth with be informed of the circumstances leading to the order of suspension of the employee or of the commencement of the disciplinary proceeding as the case may be.
